AVIJIT SADHUKHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Affidavit of service filed on behalf of the petitioners is taken on record.

(2.) In the writ petition the West Bengal School Service Commission (Selection for Appointment to the Posts of Assistant Teachers for Upper Primary Level of Classes [except Work Education and Physical Education] Classes IX-X and Classes XI-XII) Rules, 2025 (hereinafter referred to as "said Rules of 2025") and recruitment notification dtd. 30/5/2025 issued by the West Bengal Central School Service Commission (for short, "Commission") under memo no. 1092/7016/CSSC/ESTT/2025 are questioned.

(3.) Petitioners are untainted and selected candidates in 1st State Level Selection Test, 2016 for Classes IX-X and Classes XI-XII. Issue involved in this writ petition was decided by this Court on a batch of writ petitions first one being WPA 12505 of 2025 (Sanjoy Kumar Doloi & Anr. Vs. The State of West Bengal & Ors.) vide judgment dtd. 7/7/2025. Judgment delivered in Sanjoy Kumar Doloi (supra) was affirmed by the Hon'ble Division Bench vide judgment dtd. 16/7/2025 delivered on intra-court appeal being MAT 1017 of 2025 (Arunima Paul and Ors. Vs. State of West Bengal & Ors.). Said judgment dtd. 16/7/2025 was carried in appeal before the Hon'ble Supreme Court and Special Leave to Appeal (C) No. 19222/2025 (Arunima Paul Vs. State of West Bengal & Ors.) was dismissed by the Hon'ble Supreme Court vide order dtd. 21/7/2025.